Rama Devi And 7 Ors. vs State Of U.P. And Another
2014 Latest Caselaw 5670 ALL

Citation : 2014 Latest Caselaw 5670 ALL
Judgement Date : 3 September, 2014

Allahabad High Court

Rama Devi And 7 Ors. vs State Of U.P. And Another on 3 September, 2014

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 35794 of 2014
 

 
Applicant :- Rama Devi And 7 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- U.K. Pushkar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

This Crl. Misc. application under Section 482 Cr.P.C. has been filed for quashing of the summoning order dated 22.7.2014 passed by A.C.J.M. Aligarh, court no.9, in complaint case no. 659 of 2012, under section 420, 406 IPC, P.S. Atrauli, District Aligarh.

Learned counsel for the applicants submitted that on the basis of false allegation in counter blast complaint was lodged, which was rejected, thereafter, revision was filed, which was allowed and applicants were summoned hence entire proceeding is liable to be quashed. The discharge application has already been rejected.

Issue notice to opposite party no. 2,returnable at an early date.

List after six weeks .

Till the next date of listing, further proceedings of complaint case no. 659 of 2012, under section 420, 406 IPC, P.S. Atrauli, District Aligarh shall remain stayed.

Order Date :- 3.9.2014

AHN